Section 224 in Civil Court Rules of the High Court of Judicature at Patna
224.
File A shall contain-(a)Table of contents.(b)Order-sheet.(c)The plaint or application, together with any schedule annexed thereto.(d)The written statement of the defendant or the counter petition.(e)Memorandum of the Issues.(f)Award of arbitrators or petitions of compromise, if given effect to in the decree; also the return or report and the map and field-book (if any) of a Commissioner in matters relating to immovable property, if referred to or given effect to in the decree, but not any portion of the evidence taken by such Commissioner; also, in the case of Minors or Lunatics, any order of the Court sanctioning a compromise as beneficial to the Minor or Lunatic.(g)The preliminary decree (if any), with the further directions (if any) given and the judgment upon which the preliminary decree is founded.(h)The Judgment.(i)The final decree.(j)The copy of the judgment and decree of the Appellate Court or Courts (if any)
